Section 752 in Rules of the High Court of Judicature for Rajasthan, 1952
752. Application for letters of administration with will annexed.
- An application for letters of administration with annexed will shall be made by petition in the prescribed form or as near thereto as the circumstances of the case may permit. It shall set out the names and addresses of the legal representatives of the deceased (unless the Court sees fit to dispense with the statement thereof), and shall be accompanied by the annexures referred to in rule 751.
